Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Uttarakhand - Subsection Section 16(3) in Uttrarakhand Waqf Rules, 2017 (3)A candidate for any of the categories specified in clause (b) of sub-section (1) of Section 14 of the Act shall be a person whose name is registered in the electoral roll of that category.
